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High CourtsSingle Bench(2011) 04 MAD CK 0451

Kumar Motors vs The Assistant Commissioner (CT)

Madras High Court · Decided on 27 April 2011

HON’BLE JUDGES
M. Jaichandren, J
RESULT
Dismissed
CASE NUMBER
Writ Petition No. 10022 of 2011 and M.P. No. 1 of 2011
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Judgment

3 paragraphs · 95 words

M. Jaichandren, J.—Heard the learned Counsel appearing on behalf of the Petitioner and the learned Additional Government Pleader (Taxes), appearing on behalf of the Respondent.

Issue order copy on 29.04.2011.

2.

At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the Petitioner had submitted that an assessment order had been passed by the Respondent, pursuant to the impugned notice, dated 08.11.2010. As such, the writ petition has become in fructuous. Hence, the writ petition is dismissed as in fructuous. No costs. Consequently, connected miscellaneous petition is closed.